SANJAY V SATARKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms.Ketki Naik, learned counsel appearing for the petitioner and Shri S.D.Lotlikar, learned Advocate General appearing for the respondents.

(2.) Rule. Heard forthwith with the consent of the learned counsel appearing for the parties. Shri Lotlikar, learned Advocate General waives notice on behalf of the respondents.

(3.) The above petition takes exception to the refusal of reinstatement of the petitioner as Bull Attendant with the respondents in terms of the Appointment Order dated 21st December, 2011.